EKNATH TUKARAMJI PISE Vs. RAMA KAWADUJI BHENDE

JUDGEMENT

(1.) The dismissal of the proceeding under Section 41-D (5) of the Bombay Public Trust Act, 1950 (The Act, 1950) vide judgment and order dated 30th January, 2014 passed by the District Judge-II, Nagpur upholding the removal of the appellants from the posts of President, Secretary and Trustees of the Trust, by the Joint Charity Commissioner, Nagpur vide its judgment and order dated 3 rd April, 2012, has been questioned in the present appeal.

(2.) The facts leading to the present appeal are that :

(3.) The appellant No.2 is the Headmistress of the school Swami Vivekanand School, Waddhamana, Nagpur run by the trust and ex-officio Secretary of the School Committee of the said school, constituted under the provisions of Maharashtra Employees of Private School (Regulations) Act, 1977.